BABUBHAI ISHWERBHAI PRAJAPATI Vs. ARJUNSINGH PRABHUSINGH RATHOD

JUDGEMENT

(1.) The original claimant as appellant has filed this appeal under Sec. 173 of Motor Vehicles Act, 1988 (" The Act " for short) challenging the judgment and award dtd. 10/9/2007, passed by the Motor Accident Claims Tribunal (Aux.), Fast Track Court No.11, Vadodara in Motor Accident Claim Petition No.1862 of 1996.

(2.) The facts in brief are:

(3.) I have heard learned advocate Mr. MTM Hakim for the appellant and learned advocate Mr. Vibhuti Nanavati for the respondent No.3-Insurance Company. As liability has not been denied, presence of other respondents is not necessary.